Bombay High Court
Inderpal Singh Sahni vs The State Of Maharashtra And Ors on 16 August, 2017
Bench: Anoop V. Mohta, Bharati Harish Dangre
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 6928 OF 2017
Inderpal Singh Sahni ....Petitioner
V/S
The State Of Maharashtra And Ors. ....Respondent
Sanjana Pardeshi i/by Law Global Advocates For Petitioner Gautam Hiranandani i/by Gavnekar Chidambar Ganesh Res.No.12 CORAM : ANOOP V. MOHTA & SMT. BHARATI HARISH DANGRE, JJ DATE : 16th August, 2017 P.C. :
Mentioned at 3:00 PM. At the request of learned advocate for the petitioner, Stand Over to 01/09/2017. Ad-interim relief granted earlier to continue till then.
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